High Courts20 Mar 1978
Commissioner of Income Tax, Bombay Vs Vishnudayal Dwarkadas
Bombay High Court · (1980) 123 ITR 140
Income Tax Act, 1922 — Section 10
COURT ARCHIVE
Bombay High Court judgments, 1978
321 judgments · page 14 of 17
High Courts19 Mar 1978
Commissioner of Income Tax, Bombay City-I Vs Modella P. Ltd.
Bombay High Court · (1979) 9 CTR 288 : (1980) 123 ITR 677
Income Tax Act, 1961 — Section 140A, 140A(1), 140A(3), 141, 210(3)
High Courts19 Mar 1978
Commissioner of Income Tax, Bombay Vs Mangesh J. Sanzgiri
Bombay High Court · (1979) 9 CTR 77 : (1979) 119 ITR 962 : (1979) 1 TAXMAN 120
Income Tax Act, 1961 — Section 2(22)
High Courts18 Mar 1978
Commissioner of Income Tax, Bombay City-III Vs Kantilal Shah and Another
Bombay High Court · (1979) 118 ITR 647
Income Tax Act, 1961 — Section 148, 4
High Courts17 Mar 1978
Commissioner of Income Tax, Bombay Vs Ralliwolf Ltd.
Bombay High Court · (1979) 8 CTR 129 : (1980) 121 ITR 262
Income Tax Act, 1961 — Section 28
High Courts16 Mar 1978Dismissed
A. Rukminibai Haribhau Ghodke and Others Vs Narhar Tukaram Mudgal
Bombay High Court · AIR 1979 Bom 121 : (1978) 80 BOMLR 479
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(1), 13, 13(1), 15Transfer of Property Act, 1882 — Section 106, 111
High Courts16 Mar 1978Dismissed
The Trustees of the Port of Bombay Vs Jayantilal L. Gandhi
Bombay High Court · AIR 1979 Bom 12 : (1978) 80 BOMLR 393 : (1979) MhLj 411
Bombay Port Trust Act, 1879 — Section 61A(2), 64, 64A, 67, 67ALimitation Act, 1908 — Article 120Limitation Act, 1963 — Article 113, 30
High Courts15 Mar 1978
S. Rao, Official Liquidator Vs Jyoti Associates Amtee Properties Pvt. Ltd. Vs Jyoti Associates
Bombay High Court · (1980) 50 CompCas 27
High Courts14 Mar 1978Dismissed
Fortune Films International Vs Dev Anand and Another
Bombay High Court · AIR 1979 Bom 17 : (1978) 80 BOMLR 263
Constitution of India, 1950 — Article 133(1)Copyright Act, 1957 — Section 13, 13(4), 14, 16, 17
High Courts14 Mar 1978Allowed
Sadabai and Another Vs A. Nivrutti Vithoba Takale and Others
Bombay High Court · AIR 1979 Bom 29 : (1978) 80 BOMLR 422 : (1979) MhLj 55
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 12(1)
High Courts14 Mar 1978
Commissioner of Income Tax, Bombay City-II Vs United Wire Ropes Ltd.
Bombay High Court · (1980) 121 ITR 762
Income Tax Act, 1961 — Section 57
High Courts12 Mar 1978
Commissioner of Income Tax, Bombay City-I Vs Globe Theatres Pvt. Ltd.
Bombay High Court · (1979) 8 CTR 134 : (1980) 122 ITR 240
Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 37
High Courts11 Mar 1978
Commissioner of Income Tax Bombay Vs Gopaldas T. Agarwal
Bombay High Court · (1979) 116 ITR 613
Trusts Act, 1882 — Section 58, 8
High Courts11 Mar 1978
Commissioner of Income Tax, Bombay City-III Vs Herbertsons (P.) Ltd.
Bombay High Court · (1980) 124 ITR 613
Income Tax Act, 1961 — Section 37
High Courts10 Mar 1978
Commissioner of Income Tax, Bombay City-I Vs Gagalbhai Jute Mills P. Ltd.
Bombay High Court · (1979) 8 CTR 226 : (1980) 126 ITR 191
Income Tax Act, 1922 — Section 23A, 23A(1), 23A(3)
High Courts09 Mar 1978Dismissed
Gopal Khandu Wani Vs Vasta Ramsing Fasepardhi and Another
Bombay High Court · AIR 1979 Bom 30 : (1978) 90 BOMLR 415
Maharashtra Debt Relief Act, 1975 — Section 11(1), 22
High Courts09 Mar 1978Allowed
M.A. Rangaswami and Others Vs Amin Chand Payarelal Firm, Bombay
Bombay High Court · AIR 1979 Bom 130 : (1978) 80 BOMLR 250
Customs Act, 1962 — Section 11, 11(1), 111, 112, 125Imports and Exports (Control) Act, 1947 — Section 3, 3(1), 3(2), 3(3), 4ASea Customs Act, 1878 — Section 167, 167(8), 19
High Courts08 Mar 1978Allowed
Vithalrao Marotrao Awadhut Vs Ratnaprabha Awadhut and Others
Bombay High Court · (1978) CriLJ 1406 : (1978) MhLj 393
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127
High Courts08 Mar 1978
Abdul Karim Vs The State of Maharashtra
Bombay High Court · (1978) CriLJ 1485
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts07 Mar 1978
Telster Advertising Pvt. Ltd. Vs Commissioner of Income Tax, Bombay City I.
Bombay High Court · (1979) 8 CTR 114 : (1979) 116 ITR 610
Income Tax Act, 1961 — Section 139(3), 72(1), 80